Allahabad High Court
Mohd. Murtuza Khan vs State Of U.P. And Another on 17 February, 2020
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 5571 of 2020 Petitioner :- Mohd. Murtuza Khan Respondent :- State of U.P. and Another Counsel for Petitioner :- Shobhanath Singh Yadav Counsel for Respondent :- C.S.C. Hon'ble Vivek Varma,J.
Heard learned counsel for the petitioner, Mr Nand Lal Maurya, learned Standing Counsel for the State respondents. By means of this writ petition, the petitioner has sought for the following relief:-
)i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no. 2 to decide the application dated 26.8.2017 under Rule 17 of the Arms Rules, 2016 for registration of license with an out side licensing authority and change of addresses with existing licensing authority of the petitioner being 315 bore rifle no. AB810396 and Arms License bearing License No. 1238/Nov/98 issued by Commissioner of Police Calcutta.
According to the petitioner, he had an Arms license bearing License No. 1238/Nov/98 of 312 Bore Rifle being No. AB810396 by IOF issued by Commissioner of Police Calcutta, which was valid up to 12.11.2016. It is stated that he submitted an application under Rule 17 of the Arms Rules, 2016 for registration of license with an out side licensing authority and change of addresses with existing licensing authority of the petitioner, which is pending consideration before the respondent no. 2.
Learned Standing Counsel appearing for the second respondent states that subject to verification of all facts, the application dated 26.8.2017 as made by the petitioner shall be duly evaluated and disposed of in accordance with law and preferably within a period of four months from the date of presentation of a certified copy of this order.
Accordingly and without going into the merits of the claim of the petitioner, this petition shall stand disposed of in light of the statement noted above.
Order Date :- 17.2.2020 RavindraKSingh